SANJAY Vs. SMT PARVEEN AND ORS

JUDGEMENT

(1.) Present revision petition has been filed by the Petitioner-husband against the order dated 21.10.2010 passed by learned District Judge (Family Court), Bhiwani, where by ad interim maintenance @ Rs. 3000/-per month has been granted to Respondent No. 1-wife and Rs. 1000/-each to minor children-Respondent Nos. 2 and 3.

(2.) It is submitted by the learned Counsel for the Petitioner that Respondent No. 1 is an educated lady working as an agent in Multi Marketing Company and earning Rs. 70,000/-per month, whereas the Petitioner husband is working as a Hawaldar in CRPF and getting salary to the tune of about Rs. 10,000/-p.m. It is thus, contended that the ad interim maintenance granted is on higher side and liable to be set aside.